Sunil Kumar vs Smt. Rukmini
2022 Latest Caselaw 2205 Kant

                                     Crl.A.No.331/2020

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   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 10TH DAY OF FEBRUARY 2022

                        BEFORE

         THE HON'BLE MRS JUSTICE K.S.MUDAGAL

           CRIMINAL APPEAL No.331/2020

BETWEEN:

SUNIL KUMAR
S/O. TRINATH PATRO
AGED ABOUT 32 YEAS
R/AT NO.205, TRIBHUN PARADISE
KAVERAPPA LAYOUT
NEAR KADUBISANAHALLI
PANATHUR, BENGALURU- 560 087            ...APPELLANT

(BY SRI K.N.SHASHIDHAR, ADVOCATE [ABSENT])

AND:

SMT.RUKMINI
W/O ANAND
AGED ABOUT 43 YEARS
PROPRIETOR OF
S.V.CAR WORLD
OFFICE AT NO.17, 24TH MAIN
J.P.NAGAR, 6TH PHASE
OPP:IDBI BANK
BENGALURU - 560 078

AND ALSO AT:

C/O. SAMPANGI RAMAIAH
R/AT NO.113
BANNERGHATTA VILLAGE AND POST
RANGANATHA LAYOUT
ANEKAL TALUK
BENGALURU - 560 083                   ...RESPONDENT
                                         Crl.A.No.331/2020

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      THIS CRIMINAL APPEAL IS FILED U/S.378(4) OF CR.P.C.
PRAYING TO SET ASIDE THE JUDGMENT AND ORDER DATED
31.10.2019    PASSED    BY    XII   ADDITIONAL     CHIEF
METROPOLITAN       MAGISTRATE,       BENGALURU         IN
C.C.NO.2642/2018.

      THIS CRIMINAL APPEAL COMING ON FOR ORDERS THIS
DAY, THE COURT THROUGH VIDEO CONFERENCE DELIVERED
THE FOLLOWING:

                     JUDGMENT

No representation for the appellant. The records

show that on previous several hearing dates, there was

no representation for the appellant. It appears that the

appellant is not interested in prosecuting the appeal.

Therefore the appeal is dismissed for non-prosecution.

In view of dismissal of the appeal, pending IAs

stood disposed of.

Sd/-

JUDGE KSR